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[Cites 0, Cited by 0] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)Naval deserters or absentees from the Indian Navy apprehended by Civil authorities shall be entitled to rations the cost of which does not exceed-
(a)Rs. 1.25 per sailor per diem while he is in Civil custody, and
(b)Rs. 2 per sailor per diem when he is travelling by rail or road.